GIRISH BABU GUPTA Vs. OMKAR SINGH

JUDGEMENT

(1.) CM .APPL 16713/2012(delay)

(2.) THE application stands disposed of.

(3.) THE appeal is for enhancement of compensation of Rs.8,46,719/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) to Appellant Girish Babu Gupta who suffered grievous injuries resulting in amputation of his right leg above the knee in a motor vehicular accident which occurred on 27.01.2008 at 11:00 a.m. During inquiry before the Claims Tribunal, it was claimed that the Appellant was carrying on the business of cloth trading in the name and style of Gupta Cloth Emporium, South Ganesh Nagar, Delhi. He placed on record Income Tax Return (ITR) for A.Y. 2007 -08 whereby he returned a total income of Rs.1,17,850/ -. The Claims Tribunal awarded compensation of Rs.8,46,719/ -, which is extracted hereunder: